Pankaj Madhukar Dandewad vs The State Of Maharashtra And Othrs
2022 Latest Caselaw 2398 Bom

                                  1              934- W.P. No. 6635-2021.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                  WRIT PETITION NO. 6635 OF 2021

Pankaj Madhukar Dandewad                         .. Petitioner
Versus
The State of Maharashtra and
others                                          .. Respondents

Advocate for the Petitioner : Mr. M. A. Golegaonkar A.G.P for Respondent Nos. 1 to 3 : Mr. P. K. Lakhotiya

CORAM : R. D. DHANUKA & S.G. MEHARE JJ.

DATE : 09.03.2022.

PER COURT :-

Place the matter on 11 th March, 2022 under the urgent

list category to consider the Judgment of this Court in the case

of Anil Shivram Bandawar Versus The District Caste Certifcate

Verifcation Committeec Gadhchiroli delivered on 26th July, 2021

in Writ Petition No. 8107 of 2019. Learned A.G.P Mr. P. K.

Lakhotiya also to consider this Judgment and shall make a

statement before this Court, whether the issue involved in this

Writ Petition is already concluded by the said Judgment or not.

         (S.G. MEHARE J.)             ( R.D. DHANUKA J. )



ysk